REGENT COMPUTRONICS PVT. LTD.

Pawan Kumar Awasthi Appellant

V/S

STATE OF MP Respondents

Referred Judgements :-

STATE OF WEST BENGAL V. NRIPENDRA NATH BAGEHI [REFERRED TO]
BARADA KANTA MISHRA VS. HIGH COURT OF ORISSA [REFERRED TO]
CORPORATION OF THE CITY OF NAGPUR CIVIL LINES NAGPUR VS. RAMCHANDRA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
ARNIT DAS VS. STATE OF BIHAR [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
BHARAT BHUSHAN VS. CINEMA AND CITY MAGISTRATE [REFERRED TO]
ANAND SHARMA VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) This order will govern disposal of writ petition nos. 598/18 and 600/18 as it is jointly submitted by counsel for parties that both these writ petitions involve same issue on identical facts situation.

(2.) For convenience the facts have been noted from WP no. 600/18.

(3.) This writ petition has been filed by petitioner challenging the charge sheet dated 21/9/2017 issued by Additional Commissioner Urban Administration and Development as also the communications dated 16/11/2017 sent by Additional Commissioner to the Collector and 27/12/2017 sent by Incharge officer for Collector to the Chief Municipal Officer Talen.

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PAWAN KUMAR AWASTHI Vs. STATE OF MP

Referred Judgements :-

JUDGEMENT

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